Gujarat High Court
Yogesh Kanubhai Pathak vs Nddb on 25 July, 2016
Author: K.M.Thaker
Bench: K.M.Thaker
C/SCA/13383/2008 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 13383 of 2008
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YOGESH KANUBHAI PATHAK....Petitioner(s)
Versus
NDDB....Respondent(s)
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Appearance:
MR MAYANK DESAI, ADVOCATE for the Petitioner(s) No. 1
MR NILESH M SHAH, ADVOCATE for the Petitioner(s) No. 1
MR DC DAVE, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 25/07/2016
ORAL ORDER
This petition is taken out against an interlocutory order dated 19.3.2008 passed by the learned Labour Court below Exh.37 and Exh.52 whereby the learned Labour Court rejected the said application.
When the petition is called out, learned advocates for the petitioner and the respondent are not present. From the record admitting the petition it appears that the Court has not Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Aug 12 12:19:48 IST 2017 C/SCA/13383/2008 ORDER granted interim relief. In this view of the matter, in all probability, the proceedings of Reference No.325 of 1991 might have been concluded and the reference proceedings may not be pending. However, unless learned advocates attend the hearing, factual aspect be confirmed.
As a last chance, hearing of the petition is adjourned to tomorrow. If learned advocates are not present or any alternative arrangement is not made, then appropriate order will be passed. It is clarified that leave note or sick note will not be considered. S.O. to 26.7.2016.
(K.M.THAKER, J.) Bharat Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Aug 12 12:19:48 IST 2017